Section 14(2) in The U.P. Apartment (Promotion Of Construction, Ownership And Maintenance) Act, 2010
(2)[ It shall be the joint responsibility of the promoter and the apartment owners to form an association. The promoter shall get the association registered when such number of apartments have been handed over to the owners which are necessary to form an association or sixty per cent of apartments, whichever is more, by way of sale, transfer or possession, provided the building has been completed along with all infrastructure services and completion certificate obtained from the local authority:Provided that in case of an independent area or an independent commercial area the promoter may from a separate Association for its management, if required.] [Substituted by Act No. 30 of 2016, dated 19.9.2016]
